Section 13 in The Punjab Prevention of Human Smuggling Act, 2012
13. Penalities.
(1)Whoever, contravenes the provisions of this Act or keeps or uses the device for human smuggling, shall be punished with imprisonment for a period not less than three years, which may extend to seven years and with fine which may extend to five lakh rupees.(2)Whoever attempts to commit any offence punishable under this Act or causes such offence to be committed and in such attempt, does any act towards the commission of the offence, shall be liable to punishment specified for the commission of the offence under this Act.(3)Whoever abets or is a party to a criminal conspiracy to commit any offence punishable under this Act, shall, if that offence be not committed in consequence of such abetment or criminal conspiracy, be punished with punishment for a term, which 'may extend to one fourth part of the longest term and with fine provided for such offence under this Act.(4)Whoever, having been convicted of an offence under any provision of this Act, is again convicted of an offence under the same provision, shall be punishable, for the second, and for each' subsequent offence, with double the penalty, provided for that offence.
